Section 11(7) in The Rajasthan University of Health Sciences Act, 2005
(7)If in the opinion of the Chancellor, the Vice-chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that the continuance of the Vice- chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such inquiry as he deems proper, by order, remove the Vice-chancellor.
